LAWS(DLH)-2021-1-43

SABHYA DUTTA Vs. STATE

Decided On January 22, 2021
Sabhya Dutta Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) CRL. M.A.940/2021

(2.) Application is disposed of.

(3.) Vide the present petition, petitioner seeks quashing of FIR No.182/2018, registered at Police Station Inder Puri, Delhi, and consequent proceedings arising therefrom.